Andhra pradesh act 024 of 1989 : Andhra Pradesh Records of Rights in Land and Pattadar Pass Books (Amendment) Act, 1989

Section 1. Short title and commencement

1. Short title and commencement.- This Act may be called the Andhra Pradesh Records of Rights in Land and Pattadar Pass Books (Amendment) Act, 1989.

Section 2. Amendment of Section 2

2. Amendment of Section 2.- In the Andhra Pradesh Record of Right in Land and Pattadar Pass Books Act, 1971 (Act 26 of 1971) (hereinafter referred to as the principal Act), in section 2,-

(i) clause (6-a) shall be re-numbered as clause (6-b) and before the clause as so renumbered, the following clause shall be inserted, namely:-

‘(6-a) "owner" means a person who has permanent and heritable right of possession on the land which can be alienated and includes the holder of a patta issued to his as a landless poor person.’

(ii) in clause (7), the words "or as occupant or khatadar" shall be omitted.

Section 3. Amendment of section 5

3. Amendment of section 5.- In section 5 of the principal Act, for sub-section (6), the following sub-section shall be substituted, namely:-

"(6) The Mandal Revenue Officer shall have the power to correct clerical errors, if any, in the Pass Books".

Section 4. Amendment of section 5A

4. Amendment of section 5A.- In section 5A of the principal act, in sub-section (1) for the words "Where the name of any person is recorded as an occupant in the Record of Rights", the words "Where a person is an occupant", shall be substituted.

Section 5. Amendment of section 6A

5. Amendment of section 6A.- In section 6A of the principal Act, in sub-section (1),-

(a) the word "occupant" shall be omitted;

(b) in the proviso, for the words "Provided that" the words "Provided further that" shall be substituted and before the proviso, the following person shall be inserted, namely;-

"Provided that an occupant of an inam land is also eligible to apply for the issue of a pass book as an occupant."

Section 6. Amendment of section 6C

6. Amendment of section 6C.- In sub-section (1) of section 6C of the principal Act,-

(i) for the words "on the security of land or crop," shall be substituted;

(ii) for the proviso, the following proviso shall be substituted, namely;-

"Provided that after there months from the date of publication of the notification under sub-section (2) of section 3, in the Andhra Pradesh Gazerte, an loan shall be granted book is produced".

Section 7. Amendment of section 6D

7. Amendment of section 6D.- In sub-section (2) of section 6D of the principal Act, for the provision, the following proviso shall be substituted, namely:-

"Provided that in the case of a landless person including a tenant or a mortgagee who becomes owner of land for the first time by purchase of land through a registered sale deed, the regiscerong authority shall obtain a declaration from his in the from prescribed and send the same to Mandal Revenue Officer to enable him to issue a pattadar pass book in the owner category to such purchaser in the manner prescribed".